Allahabad High Court
State vs Aslam & Others on 9 August, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 55 Case :- GOVERNMENT APPEAL No. - 1584 of 1986 Petitioner :- State Respondent :- Aslam & Others Petitioner Counsel :- A.G.A.,Neeraj Kr Srivastava,Sudamaji Shandilya Respondent Counsel :- S.S. Rathore Hon'ble Mrs. Poonam Srivastav,J.
Hon'ble Bala Krishna Narayana,J.
Heard.
Memo of appearance has been filed by Sri Istiyaq Ali and Sri Ali Hasan, Counsels appeared on behalf of the accused.
Submission is that opposite party no. 10 Naseem son of Ramjani is dead. The Chief Judicial Magistrate, Jhansi is directed to enquire the matter and send report whether Naseem (Accused) is dead or not. So far the other opposite parties are concerned, they have obtained bail. Office is directed to report whether record has been received or not.
List in the next cause list.
Order Date :- 9.8.2010 arun